Supreme Court - Daily Orders
Prafulla Premdas Morey vs The State Of Maharashtra on 7 April, 2014
¾ITEM NO.5 COURT NO.11 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).9194/2013
(From the judgement and order dated 09/07/2012 in CRLA No.500/2010,
of The HIGH COURT OF BOMBAY AT NAGPUR)
PRAFULLA PREMDAS MOREY Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln(s) for directions, exemption from filing O.T.,
permission to file additional documents and interim Bail and office
report )
Date: 07/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s)
Mr. Shakeel Ahmed,Adv.
Ms. Sadiya Shakeel, Adv.
Mr. Ansar Ahmad, Adv.
For Respondent(s)
Mr. Aniruddha P. Mayee,Adv.
Ms. Asha G. Nair, Adv.
Mr. Abhishek Kumar Pandey, Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted.
[ Neeta ] [ Usha Sharma] Sr. P.A. Court Master